Section 22 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
22. Effect on the death of an appellant or applicant after passing the abatement order.
(1)Whenever an order of abatement has been passed in a case where the appellant or applicant has died, his legal heir or representative, in a case where the respondent had died the appellant or applicant, may within sixty days from the date of such order apply to the Tribunal for setting aside the abatement and the Tribunal may on sufficient cause being shown to its satisfaction set aside the abatement and proceed with the appeal or application by reason of death of any party between the conclusion of the hearing and passing of the order and the order may in such a case, be passed notwithstanding the death and shall have the same force and effect as would had were it passed before the death took place.(2)Where an application under sub-rule (i) has been filed after more than sixty days from the date of the order the Tribunal may condone the delay on a separate application filed for the purpose when the delay is properly explained.
